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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(1)(viii) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(viii)Names, parentage and addresses of other hissedars owing residential house adjacent to the land proposed to be resumed.